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[Cites 0, Cited by 0] [Section 113B] [Entire Act]

State of Odisha - Subsection

Section 113B(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)If the speaker admits notice of a motion given in writing addressed to the Secretary and no date is fixed for the discussion of such motion it shall be immediately circulated as no-day-yet named motion for information of all concerned.